High Courts06 Mar 1991
NIZAM WOOL AGENCY Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1992) 193 ITR 318 : (1992) 59 TAXMAN 187 : (1991) 59 TAXMAN 187
Income Tax Act, 1961 — Section 256, 40A
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,254 of 5,025
High Courts06 Mar 1991
Shiv Prasad Vs State of U.P. and Another
Allahabad High Court · (1992) 34 ACR 36
Uttar Pradesh Excise Act, 1910 — Section 72, 72(7)Uttar Pradesh Excise Rules — Rule 134
High Courts06 Mar 1991
COMMISSIONER OF Income Tax Vs TIKA RAM AND SONS (P.) LTD.
Allahabad High Court · (1992) 193 ITR 120
Income Tax Act, 1961 — Section 256, 271
High Courts05 Mar 1991Dismissed
Mustafa Khan Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 277
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 1991Allowed
Ram Nath Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0093
Penal Code, 1860 (IPC) — Section 97
High Courts05 Mar 1991Allowed
Vespa Car Co. Ltd. Vs Assistant Collector of Central Excise
Allahabad High Court · (1991) 33 ECC 292 : (1991) 38 ECR 176 : (1992) 61 ELT 16
High Courts05 Mar 1991Dismissed
Vishwanath Chakrawarti Vs Anjali Chakrawarti and Another
Allahabad High Court · (1991) CivCC 772 : (1991) 2 DMC 598 : (1991) 3 RCR(Criminal) 263
Criminal Procedure Code, 1973 (CrPC) — Section 127, 482
High Courts05 Mar 1991Allowed
Ashok Kumar Sahai Vs Divisional Manager, Life Insurance Corporation of India
Allahabad High Court · (1991) 2 AWC 234
Constitution of India, 1950 — Article 14Life Insurance Corporation Act, 1956 — Section 23, 48(2)
High Courts05 Mar 1991
Commissioner of Income Tax Vs Pehlaj Rai Daryanmal
Allahabad High Court · (1992) 104 CTR 214 : (1991) 190 ITR 242
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts04 Mar 1991Dismissed
Asharfi Lal Shami Vs U.P. State Road Transport Corpn. and Others
Allahabad High Court · (1991) 62 FLR 917 : (1994) 3 LLJ 385 : (1991) 1 UPLBEC 673
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts04 Mar 1991Dismissed
Ram Swarup Cold Storage and Allied Industries Vs Assistant Commissioner of Income Tax and Another
Allahabad High Court · (1991) 192 ITR 537 : (1991) 59 TAXMAN 245
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 69, 69B
High Courts04 Mar 1991Partly Allowed
Pachrangi and Others (in Jail) Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 715 : (1991) CriLJ 3232
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Children Act, 1951 — Section 27
High Courts04 Mar 1991Disposed Of
Madarsa Kurania Jama Masjid Vs Assisant Registrar firm Societies and Chit Fund and Another
Allahabad High Court · (1991) 1 AWC 453
Societies Registration Act, 1860 — Section 19, 4
High Courts04 Mar 1991Partly Allowed
Behari Lal Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0098
Prevention of Food Adulteration Act, 1954 — Section 13(4), 16
High Courts04 Mar 1991Dismissed
Jairam Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0072
Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Mar 1991Disposed Of
State of U.P. Vs Ajai pal Singh
Allahabad High Court · (1991) 03 AHC CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 190, 204, 397, 470(1)Public Gambling Act, 1867 — Section 13, 3
High Courts04 Mar 1991Disposed Of
Commissioner of Income Tax Vs Gulab Chand
Allahabad High Court · (1992) 101 CTR 226 : (1991) 192 ITR 495
Income Tax Act, 1961 — Section 10(3), 2(24), 45
High Courts04 Mar 1991Dismissed
L.M.L. Fibres Ltd. Vs Assistant Collector of Central Excise
Allahabad High Court · (1992) 58 ELT 501
Central Excise Rules, 1944 — Rule 230, 5Constitution of India, 1950 — Article 226
High Courts04 Mar 1991Dismissed
Asharfi Lal Shami Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (1991) 1 AWC 744
Constitution of India, 1950 — Article 14, 16, 21, 226